MANSINGH HOTELS AND RESORTS LTD. Vs. RAJASTHAN MICRO, SMALL AND MEDIUM ENTERPRISES FACILITATION COUNCIL, JODHPUR

JUDGEMENT

(1.) Though the matter was listed under 'Orders' category, but at the joint request of the counsels for the parties, the matter is finally heard and decided today itself.

(2.) The present writ petition is filed under Articles 226 and 227 of the Constitution of India, claiming following reliefs:

(3.) The essential factual background of the case is that the Petitioner is a company within the tourism sector, with presence in multiple states across India, and has been engaged in business operations for over five decades. The Petitioner-Company and Eagle Intelligence Securities Services Pvt. Ltd. (hereinafter referred to as 'Respondent No. 2') have periodically conducted business together, with the Petitioner hotel making payments exceeding Rs.10.00 Lakhs at various times to Respondent No. 2 for providing security services.